TARUN PULLANI Vs. SHILPA PULLANI

JUDGEMENT

(1.) Cm No. 34437/2018 (exemption)

(2.) The learned counsel for the appellant submits that the Family Court has failed to take into account the fact that the respondent is not physically and mentally fit to look after the child. It is submitted that the respondent is mentally sick and sometimes behaves in an abnormal manner. It is further submitted that the violent behavior of the respondent may have an adverse impact on the well being of the child. Additionally, learned counsel for the appellant contends that the mother had left the matrimonial home on 109.2016 and thereafter did not bother about her daughter.

(3.) We have heard the learned counsel for the appellant and carefully examined the order dated 07.06.2018 passed by the Family Court and the order dated 207.2018 passed in the review petition.